STATE OF TAMILNADU Vs. N PURUSHOTHAM

JUDGEMENT

(1.) THE Government, in these appeals, sought to assail the order of the learned single Judge, passed in writ petitions filed by the respondents herein, directing the Government to evaluate the Karnataka Teachers Training certificates possessed by the respective respondents herein and to regularise their service from the date of their respective appointments.

(2.) THOUGH the prayers in the writ petitions are differently couched, the sum and substance of their grievance is that the appellant-Department is not evaluating the respective respondents' Karnataka Teachers Training Certificates in spite of the fact that they have been appointed by the Tamil Nadu Government on the premise that they have not possessed necessary qualification fixed by the Government Orders of State of Tamilnadu.

(3.) IN view of section 19 read with Rule 15 and Annexure V, the qualification for being appointed as a secondary grade teacher was that he should possess a secondary grade school leaving certificate and, in addition he must also possess a training school leaving certificate for secondary grade or its equivalent.